SAMUBEN KHEMABHAI CHAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) By way of this petition, the petitioner - widow of deceased employee has prayed for a direction that the husband of the petitioner was entitled to the pensionary benefits on his date of retirement i.e. 29/2/2008 and consequently the widow was entitled to the benefits of family pension.

(3.) Facts in brief would indicate that the husband of the petitioner was appointed as a non-skilled labourer on daily wage contract basis under the respondent irrigation division in the year 1972. He retired from service on attaining the age of superannuation in the year 2008. It is the case of the petitioner that her husband therefore rendered 36 years of service. He passed away in the year 2013.